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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(2) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(2)The Court shall, on application, made by either the landlord or the tenant issue notice on both the parties, and after making such enquiry as it thinks fit determine the monthly rent for the house in accordance with the provisions of section 3 and the rent so determined shall be binding on both the parties.